ANANDA GAVAJI VALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE learned Additional Sessions Judge, Dhule, in Sessions Case No. 104 of 1979, by his judgment and order dated April 9, 1980, convicted the appellants-accused for an offence of murder in furtherance of their common intention punishable under section 302 read with section 34 of the Indian Penal Code and sentenced each of them to suffer imprisonment for life.

(2.) BEING aggrieved, the accused preferred the present appeal.

(3.) THE relevant facts giving rise to the appeal are as under :